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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3)(f) in Jammu and Kashmir Juvenile Justice Rules, 2007

(f)medical examination and treatment and the in case the juvenile is suspected to be suffering from contagious or infectious diseases, mental ailments, addiction etc, he/she shall be immediately segregated in specially earmarked dormitories or wards or hospitals;